Section 193(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)Additional Sessions Judges and Assistant Sessions Judges shall try such cases only as [the High Court] [Substituted by Act XL of 1966.] by general or special order may direct: them to try, or, as the Sessions Judges of the division, by general or special order, may make over to them for trial.
